Amid wide spread protests,Arunachal Pradesh comes under President's Rule

26 Jan 2016

January,26,2016: President's Rule has been imposed in Arunachal Pradesh as President Pranab Mukherjee gave assent to the recommendation by the Union Cabinet to impose President’s Rule in Arunachal Pradesh on Tuesday.President had called Home Minister Rajnath Singh on Monday to seek clarifications on the issue and had put some queries to him on the need for the imposition of President’s rule even as Congress, the ruling party in the state, met him and opposed the cabinet decision.

In response to the imposition of Presidents's Rule, former Arunachal CM Nabam Tuki said that , "The matter was subjudice, therefore we awaited court's order. They said not to hold an assembly session. We will fight this battle legally." He further asserted that ,"This is a decision of the BJP, they want to destabilise the non-BJP ruled states through backdoor."

Meanwhile, the Supreme Court has decided to hear on 27th January, the Congress plea challenging the Cabinet decision. Congress accused the Governor of working at the behest of the Centre to topple its government. The petition also sought scrutiny of the material that led to the Governor’s recommendation and the Cabinet making its recommendation.

Congress wants restoration of the Nabam Tuki government along with his Council of Ministers by “reviving and reactivating” the sixth Arunachal Pradesh legislative assembly. “The exercise of power in the present case under Article 356 (emergency) of the Constitution of India is only with a view to illegally topple the duly elected government of the Congress party, headed by Nabam Tuki, by unconstitutional means… the recommendation of Governor under Article 356 of the Constitution in the present case is to promote the political interests of party in power at the Centre,” stated the petition filed by Rajesh Tacho, chief whip of the Congress party.

The petition seeking urgent hearing was mentioned before Chief Justice T S Thakur, at his residence, who directed the matter to be listed for hearing on Wednesday.